Section 1 in The Tamil Nadu Borstal Schools Rules, 1938
1.
In these rules, unless there is anything repugnant in the subject or context,-(a)"the Act" means the Tamil Nadu Borstal Schools Act, 1925 (Tamil Nadu Act V of 1926);(b)"Inspector-General" means the Inspector-General of Prisons, [Chennai] [Substituted for the words 'Madras' by the Tamil Nadu Act 28 of 1996.]; and(c)"Superintendent" means the Superintendent of the School concerned.
